SEEBA M.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The aforecaptioned original petition (O.P.), filed under Articles 226 and 227 of the Constitution of India, is directed against the impugned Ext.P2 final order dtd. 4/7/2023 rendered by the Kerala Administrative Tribunal, Thiruvananthapuram Bench, in original application, O.A. No.1187/2023.

(2.) The petitioner herein is the sole applicant in the O.A. The respondents herein are the respondents in the O.A.

(3.) Heard Smt. Rekha Vasudevan, learned counsel appearing for the petitioner herein and Sri.K.P. Harish, learned Senior Government Pleader appearing for official respondents 1 to 3 herein. In the nature of the orders proposed to be passed by this Court in this O.P., notices to contesting respondents 4 to 9 will stand dispensed with.